VARUN MALIK Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, incarcerating upon his arrest in the FIR captioned above, has come up before this Court under Sec. 439 of Code of Criminal Procedure, 1973 (CrPC) seeking bail.

(2.) As per paragraphs 16 and 17 of the bail application, the petitioner explicitly declares as under:

(3.) Paragraph 7 of the reply dtd. 6/12/2021, filed by Assistant Commissioner of Police, Central Jalandhar reads as follows: